Section 15(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(1)Where a juvenile having been charged with the offence is produced before a Board, the Board shall hold the inquiry in accordance with the provisions of the Act and may make such order in relation to the juvenile as it deem fit:Provided that an inquiry under this section be completed within a period of four months from the date of its commencement, unless the period is extended by the Board having regard to the circumstance of the case and in special cases after recording the reasons in writing for such extension.
